S.P.Mehrotra, J. - (1.) THE present Writ Petition under Article 226 of the Constitution of India has been filed, inter -alia, praying for quashing the order dated 6th August, 1996 (Annexure 4 to the Writ Petition) and the notice dated 14th August, 2008 (Annexure 1 to the Writ Petition).
(2.) IT appears that an order dated 6th August, 1996 was passed under Section 7 -A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 determining an amount of Rs. 14,336 -60 as due from the petitioner under the said Act. The said notice dated 14th August, 2008 (Anneuxre 1 to the Writ Petition) has been issued for recovery of an amount of Rs. 14,337/ - as determined by the said order dated 6th August, 1996 alongwith interest under Section 7Q of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.
(3.) HEARD Sri N.C. Gupta, learned Counsel for the petitioner and Sri Amit Negi, learned Counsel appearing for respondent Nos. 2 and 3.;